K.MUTHU Vs. THE DISTRICT COLLECTOR

JUDGEMENT

(1.) Heard both sides.

(2.) By consent of both sides, the main Writ Petition itself is taken up for final disposal.

(3.) The grievance of the Petitioner is that his representation, dated 16.03.2016 addressed to the second respondent/The Tahsildar, Thirupattur Taluk, Sivagangai District has not been considered till date and on account of that, he has filed the present Writ Petition before this Court.